Kanta @ Katu vs State Of Rajasthan
2021 Latest Caselaw 9304 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2400/2021

1. Kanta @ Katu D/o Shri Kishana Ram Ji, Aged About 21 Years, By Caste Meghwal, R/o Meghwalo Ki Basti, Bisala Aagor, Bisala, Tehsil And District Barmer (Rajasthan).

2. Harish Kumar S/o Shri Prahlad Ram, Aged About 21 Years, By Caste Meghwal, R/o Pundo Ki Basti, Undkha, Tehsil And District Barmer (Rajasthan).

----Petitioners Versus

1. State Of Rajasthan, Through P.p.

2. Superintendent Of Police, Barmer.

3. Shri Leelaram Ji S/o Shri Nakhtaram, By Caste Meghwal, R/o Village Aati, Tehsil And District Barmer (Rajasthan).

4. Shri Indra Ram Ji S/o Shri Kishanaram, By Caste Meghwal, R/o Village Aati, Tehsil And District Barmer (Rajasthan).

5. Shri Harda Ram Ji S/o Shri Kishanaram, By Caste Meghwal, R/o Village Aati, Tehsil And District Barmer (Rajasthan).

6. Shri Harjiram Katariya Ji S/o Shri Tamaram, By Caste Meghwal, R/o Village Daruda, Tehsil And District Barmer (Rajasthan).

7. Shri Lumba Ram Ji S/o Shri Laxmanram, By Caste Meghwal, R/o Village Daruda, Tehsil And District Barmer (Rajasthan).

----Respondents

For Petitioner(s) : Mr. JP Bhardwaj, through video-call. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

30/04/2021

The petitioners have preferred this Criminal Misc. Petition

under section 482 Cr.P.C. for protection of Life and Liberty from

the private respondents.

After hearing the counsel for the petitioners and on an

overall consideration of the facts and circumstances of the case,

(2 of 2) [CRLMP-2400/2021]

this Court deems it proper to direct the petitioners to appear

before the Superintendent of Police, Barmer, who shall hear the

grievance of the petitioners and if necessitated, provide adequate

security and protection to the petitioners.

Consequently, the present Criminal Misc. Petition stands

disposed of.

(MANOJ KUMAR GARG),J 7-Prashant/-

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